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Madhya Pradesh High Court judgments

47,657 judgments · page 1,073 of 2,383

High Courts20 Jun 2012Dismissed

Rajesh Kumar Vs Devendra Singh

Madhya Pradesh High Court · (2012) ILR (MP) 2457

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14Constitution of India, 1950 — Article 173(a)Evidence Act, 1872 — Section 154, 21, 45, 47, 73
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High Courts20 Jun 2012Allowed

Sarjoo Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2806

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306
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High Courts19 Jun 2012Dismissed

Rajesh Gupta Vs Smt. Urvashi Marwaha and another

Madhya Pradesh High Court · AIR 2012 MP 137 : (2012) ILR (MP) 2359

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Easements Act, 1882 — Section 52Specific Relief Act, 1963 — Section 6, 9
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High Courts19 Jun 2012Allowed

Anil Kumar Das Vs Dinesh Kumar

Madhya Pradesh High Court · (2012) 3 MPJR 28

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 19
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High Courts19 Jun 2012

Hitendra Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) 06 MP CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 357, 374Penal Code, 1860 (IPC) — Section 306, 307, 323, 326, 34
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High Courts14 Jun 2012Dismissed

Nathu Lal Vs Babulal and others

Madhya Pradesh High Court · AIR 2012 MP 146

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
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